RAKESH KUMAR DEDHA Vs. JAWAHAR LAL NEHRU UNIVERSITY

JUDGEMENT

(1.) All these writ petitions are filed by various employees against the same employer, namely, Jawahar Lal Nehru University (hereinafter to be referred as "University" for short). Petitioner in all these petitions are working on daily wage basis and they are claiming the same relief, namely., (1) regularisation of their services on the ground that they have worked for 240 days or more and (2) payment of wages/salary at par with regular employees w.e.f. the dates of their initial appointment. All these writ petition are, therefore, taken up and disposed of together by common judgment.

(2.) For sake of convenience, facts of CWP. No, 5589-98 are taken.

(3.) This writ petition is filed by 8 petitioners. They were engaged on different dates in April, May and August, 1996 as Junior Assistant-cum-Typist on daily wage basis. Admittedly, the names were not requisitioned from Employment Exchange and the petitioners did not undergo any selection process as per the Recruitment Rules of the University. Petitioners, however, claim that Written English Test and Typing Test were taken before their joining and they had qualified the same. The University issued Circular dated 12.8.1997 as per which it was decided to consider the cases of such daily wagers who had put in 240 days of service as daily wager to form a panel for appointing them as Junior Assistant-cum-Typist on regular basis, It was further stipulated that all those who fulfil these conditions may appear at the; Typewriting Test to be conducted on Thursday the 11th September, 1997 at 3 PM and those who qualify the Typewriting Test will have to appear in the Written Test in General English and General Knowledge on a date to be notified later. It was also mentioned that those who have cleared any of these test earlier and do not want to appear in that test(s) again, need not take that test(s) again, and may inform the authoritips. Thereafter, letter dated 30.9.97 was addressed to those who applied, including the petitioners for appearing in the test which was scheduled for 9.10.97. However, vide letter dated 7.10.97 it was informed that the said test has been postponed to 2.1.98. Test scheduled for 2.1.98 was not held and again postponed vide letter'dated 17.12.97 informing that fresh date and time would be intimated. However, no fresh date was intimated and present petition was filed in October, 1998 seeking twin reliefs mentioned above.